Section 2A in The Rajasthan Tenancy (Board Of Revenue) Rules, 1955
2A. Rules for the recording of groves.
- Every person who has a grove within the meaning of clause (14) of Section 5, over the whole or a part of his holding shall within three months from the date of publication of this notification in Rajasthan Rajpatra apply to the Tehsildar of the Tehsil in which such grove is situated for the recording of such grove.
